Section 36(1)(a) in The U.P. Homoeopathic Medicine Act, 1951

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(a) in The U.P. Homoeopathic Medicine Act, 1951

(a)who has been sentenced by a Court in India to imprisonment for an offence declared by the State Government to involve such moral turpitude as would render the entry or continuance of his name in the register undesirable, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 36(1)(a) in The U.P. Homoeopathic Medicine Act, 1951